RAVINDER SINGH Vs. UOI
LAWS(DLH)-2013-5-157
HIGH COURT OF DELHI
Decided on May 14,2013

RAVINDER SINGH Appellant
VERSUS
UOI Respondents


Referred Judgements :-

RANJIT SINGH V. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
LARSEN AND TOUBRO LTD VS. FERTILIZER AND CHEMICALS TRAVANCORE LTD [REFERRED TO]
UNION OF INDIA VS. HARPATSINGH [REFERRED TO]
MEHRAWAL KHEWAJI TRUST REGD FARIDKOT VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

- (1.)The land of the appellant, measuring 195 square yards and bearing Municipal No. H-2/8, comprised in Khasra No. 520/487 of village Ghondli (Krishna Nagar), Delhi, was notified vide Notification No. F-17 (25/72) L&B dated 30.11.1981. The said notification was followed by declaration dated 02.04.1982 under Section 6 of the said Act and an award being Award No. 117/86-87 was passed on 19.09.1986. The Land Acquisition Collector in the said award, granted compensation to the appellant at the rate of 145 per square yards. Since the appellant was not satisfied with the compensation awarded to him by the Land Acquisition Collector, he sought a reference under Section 18 of the said Act. On such a reference being made to the learned Additional District Judge, Delhi, the compensation was enhanced to Rs 290/- per square yards vide order dated 20.07.1998. The appellant filed a Review Petition which also came to be dismissed. Being dissatisfied with the compensation awarded to him by the Reference Court, the appellant is before this Court by way of this appeal.
(2.)A perusal of the Trial Court record would show that the appellant, in support of his claim for enhancement of compensation, relied upon the judgment dated 20.5.1997 passed by the Reference Court in LAC No. 12/1990, whereby compensation at the rate of 390 per square yards was awarded in respect of certain land in this very colony, i.e., village Ghondli (known as Krishna Nagar) which was acquired vide Award No. 3/83-84 after being notified under Section 4 of the Act vide notification dated 04.11.1976.
(3.)The learned counsel for the appellant has today placed on record a copy of the statement under Section 19 of Land Acquisition Act, which was sent to the Reference Court in LAC No. 12/1990 Kaushalya Devi vs. Union of India. A perusal of this document would show that the area of the land of Kaushalya Devi, W/o W.R. Khurana, resident of 56/16, Rajinder Nagar, New Delhi acquired vide Award No. 3/83-84 in village Ghondli was 237.3 square yards. The same are the particulars given in the certified copy of the judgment available in the file of the learned Additional District Judge.


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